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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Andhra Pradesh - Subsection

Section 25(5) in Andhra Pradesh Farmers Management of Irrigation Systems Rules

(5)If the Polling Officer is of the opinion that the challenge is frivolous or had not been made in good faith, he shall direct that the deposit made under sub-rule (1) be forfeited to the Government and in any other case; he shall return it to the challenger at the conclusion of the inquiry.